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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Rajasthan Co-operative Societies Rules, 2003

(2)The amount of such remuneration and the other costs, if any, incurred by the Administrator in relation to management of the co-operative society shall be payable from the funds of the society.